Section 415(41) in The City of Nagpur Corporation Act, 1948
(41)Removal or improvement of insanitary building. - (a) the removal or improvement of insanitary buildings and buildings in a ruinous or dangerous condition;(b)the marking of vacant uninhabitable buildings;(c)the cleansing, lime-washing, painting or repair of such buildings;(d)the exercise of compulsion upon the owners or occupiers to take such order with abandoned, unoccupied or neglected buildings or lands as the [Commissioner] may direct;(e)the excavation of earth, stone or other materials from any place;
